Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

Union of India - Section

Section 80 in The Drugs and Cosmetics Rules, 1945

80. [ Report by Inspector. [Substituted by G.S.R. 923(E), dated 14.12.1992 (w.e.f. 14.12.1992) as corrected by G.S.R. 373(E), dated 13.4.1993.]

(1)The Inspector shall forward a detailed descriptive report giving his findings on each aspect of inspection along with his recommendations after completion of his inspection in accordance with the provisions of rule 79, to the licensing authority or Central License Approving Authority, as the case may be.]